HIGH COURT OF H.P. Vs. RAJEEV BHARDWAJ

JUDGEMENT

(1.) This order shall dispose of these two petitions, being identical, involving similar questions of law and facts for adjudication.

(2.) Seeking review of order dated 26th October, 2020, whereby this Court had culled out the points of difference between dissenting judgment passed by learned Division Bench, the respondent-High Court of Himachal Pradesh, has come up before this Court.

(3.) I have heard Mr. K.D. Sood, learned Senior Advocate assisted by Ms. Shalini Thakur, Advocate for the petitioner and Mr. Shrawan Dogra and Mr. R.K. Bawa, learned Senior Advocates assisted by Mr. Ajay Sharma, Advocate for respondents No.1, Mr. Nand Lal Thakur, learned Additional Advocate General for respondent No.2, Mr. R.L. Sood, learned Senior Advocate assisted by Mr. Arjun Lal, Advocate for respondents No.3 and 4 and have also gone through the contents of the petitions as well as minutely gone through order dated 26th October, 2020.